RAJVIR SINGH Vs. SURMUKH SINGH & ANR

JUDGEMENT

(1.) C.M. No.20658-CII of 2012

(2.) The first respondent Rajvir Singh who was the owner and diver of the offending Gypsy vehicle bearing registration No.CH01-Q-0057 aggrieved by the compensation awarded fixing rash and negligent driving on him, has preferred the present appeal.

(3.) It is alleged by the claimant Surmukh Singh, the first respondent herein that on 14.8.2009, when he was proceeding from his house to the shop of his son situate at Chamkaur Sahib-Morinda Road at Chamkaur Sahib on his Hero Majestic motorcycle bearing registration No.PB71-0633 at a normal speed, observing traffic rules, a Gypsy vehicle bearing registration No.CH01-Q-0057 driven by the appellant herein in a rash and negligent manner dashed against the vehicle driven by the claimant and as a result of which he sustained injuries in the accident.